Rajendra Prasad And 9 Others vs State Of U.P. And 4 Others
2019 Latest Caselaw 2955 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 29
 

 
Case :- WRIT - C No. - 13062 of 2019
 

 
Petitioner :- Rajendra Prasad And 9 Others
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Petitioner :- Abhishek Kumar Chaubey
 
Counsel for Respondent :- C.S.C.,Abhishek Srivastava
 

 
Hon'ble Pankaj Mithal,J.

Hon'ble Prakash Padia,J.

Heard learned counsel for the petitioners, learned Standing Counsel and Sri Abhishek Srivastava, learned counsel appearing for respondents no. 2, 3 and 5.

The petitioners are aggrieved by the raising of the height of the ash-dyke by the Anpara Power Station, Sonebhadra and as such want quashing of the E-tender notice issued in that regard.

The petitioners on account of the construction of the aforesaid ash-dyke and rehabilitation have already preferred Writ -C No. 39045 of 2017.

In view of the above, we direct this petition to be listed along with record of the aforesaid writ petition in the next cause list, before appropriate Bench.

Order Date :- 15.4.2019

M.A.Ansari